Thokchom Sujata Devi vs Union Of India And 5 Others
2026 Latest Caselaw 76 Mani

Manipur High Court

Thokchom Sujata Devi vs Union Of India And 5 Others on 27 January, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

SHAMURAILATPA Digitally signed by
                SHAMURAILATPAM SUSHIL

M SUSHIL SHARMA SHARMA
                Date: 2026.01.27 18:47:02 +05'30'
                                                                      Sl. Nos. 11-17
                             IN THE HIGH COURT OF MANIPUR
                                       AT IMPHAL

                                      PIL No. 27 of 2025

                    Thokchom Sujata Devi
                                                       Petitioner
                                            Vs.
                    Union of India and 5 others
                                                     Respondents

                        Clubbed with MC(PIL) No. 39 of 2025
                            With MC(PIL) No. 37 of 2025
                            With MC(PIL) No. 20 of 2025
                            With MC(PIL) No. 21 of 2024
                              With PIL No. 22 of 2024
                               With PIL No. 9 of 2024

                                      BEFORE
                    HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
                   HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
                                             ORDER

(Order of the court was made by M. Sundar, CJ)

27.01.2026

[1] Captioned matter mentioned at half past ten.

[2] Mr. Ajoy Pebam, learned counsel for petitioner in PIL No. 22

of 2024 requests for time citing difficulty for the arguing counsel Mr.

Maninder Singh who is leading him.

[3] Ms. Thanyomi Keishing, learned State Counsel for State; Mr.

Dayali Elangbam, learned counsel for respondent No. 8; Mr. M. Chittaranjan,

learned counsel along with Mr. Dhruv Dewan and Mr. Rajesh Ranjan, learned

counsel on record for respondent Nos. 7 & 9 and Mr. Boboy Potsangbam,

learned Central Government Standing Counsel (CGSC) for Union of India do

not oppose the request.

[4] Afore-referred request of learned counsel for petitioner

acceded to.

[5]           List on 30.03.2026.




                    JUDGE                          CHIEF JUSTICE

Sushil